N. NAVYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is before the Court in this appeal filed under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 [hereinafter referred to as 'SC and ST (POA) Act' for short], praying to set aside the Order dtd. 30/4/2022 passed in Criminal Misc. Pet. No.529/2022 in Special Case No.49/2020, pending on the file of the learned III Additional District and Sessions Judge, Tumakuru and consequently, to release the appellant on anticipatory bail in connection with a case registered in Crime No.46/2016 of Jayanagar Police Station, Tumakuru.

(2.) Heard the learned counsel for appellant and the learned HCGP for respondent/State. Respondent No.2 has been served, but there is no representation.

(3.) The complainant filed PCR No.4/2016 on the file of the III Additional District and Sessions Judge, Tumakuru, against the appellant herein for offence punishable under Ss. 406 , 323 , 504 and 506 of IPC and under Sec. 3(1)(r)(s) and 3(2)(Va) of the SC and ST [POA] Act. The said complaint was referred to Police for investigation and a 'B-Report' was filed. The complainant challenged the said 'B-Report', by way of protest petition.